Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] Union of India - Subsection Section 57(1) in The Prisons Act, 1894 (1)Prisoners under sentence of transportation may, subject to any rules made under section [59] [Substituted by A.O. 1937, for "60".], be confined in fetters for the first three months after admission to prison.
